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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(2)(iii) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(iii)mortgages held by or on behalf of the Governor or the Government of Jammu and Kashmir;